Ramesh Chandra vs Sri Hemant Singh, Executive ...
2022 Latest Caselaw 1853 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 507 of 2022
 

 
Applicant :- Ramesh Chandra
 
Opposite Party :- Sri Hemant Singh, Executive Engineer (Ruler)
 
Counsel for Applicant :- Sadhu Sharan
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the applicant and learned Standing Counsel.

It is stated that judgment of this Court dated 20.07.2021 passed in Writ-A No.6710 of 2021 has been complied with which fact is not disputed by the learned counsel for the applicant.

In this respect, a compliance affidavit has been filed annexing therewith the dated 25.04.2022 passed by opposite party deciding the representation of the applicant.

However, if the applicant is aggrieved by the order passed by the authority concerned, he may avail remedy available to him in law.

Since the order of Writ Court has been complied with, therefore, contempt notices are discharged.

The contempt application is dismissed and is consigned to record.

Order Date :- 29.4.2022

Mohit